RADIOLOGICAL AND IMAGING ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule.

(2.) Rule returnable forthwith. With the consent of the parties the petition is heard finally at the stage of admission.

(3.) This petition is filed by Radiological & Imaging Association (State Chapter) challenging the decision dated 28/7/2011 taken by the Appropriate Authority i.e. the Medical Health Officer of Dahisar Ward.